M/S Sesha Ratnam Indane vs The State Of Telangana
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Telangana High Court

M/S Sesha Ratnam Indane vs The State Of Telangana on 10 September, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

      THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                  WRIT PETITION No.27190 OF 2025

O R D E R:

Petitioner seeks to set aside the letter, dt.30.06.2025, issued

by the 2nd respondent suspending its distributorship for a period of

three months i..e, from 19.06.2025 to 18.09.2025 or until such

time a favourable order is received in appeal preferred by the

petitioner before this Court in Crl.A.No.656 of 2025 against the

judgment in Spl.SC.No.107 of 2020, dt.06.06.2025, and

consequently restore the gas agency in favour of the petitioner in

view of the order passed by this Court in IA.No.1 of 2025 in

Crl.A.No.656 of 2025, dt.04.07.2025, suspending the sentence

passed in Spl.SC.No.107 of 2020.

2. Heard learned counsel for petitioner and Sri Dominic

Fernandes, learned Standing Counsel appearing for respondent

Nos.2 & 3.

3. When the matter is taken up for hearing, learned Standing

Counsel appearing for respondents submits that if the petitioner

makes an application/representation seeking restoration of gas

agency in favour of the petitioner, the authorities will consider and

pass appropriate orders, in accordance with law.

4. On the above submission made by the learned Standing

Counsel, learned counsel for the petitioner submits that the

petitioner would file an application/representation before the 2nd

respondent within a period of one (01) week and the authorities

may be directed to consider and pass orders by fixing a time frame.

5. Since, the interim suspension order passed by this Court in

I.A.No.1 of 2025 Crl.A.No.656 of 2025, dt.04.07.2025, is

subsequent to the impugned letter issued by the 2nd respondent,

and as the learned Standing Counsel appearing for respondent

Nos.2 and 3 now stated before this Court that if the petitioner

makes an application bringing to the notice of the said authority

the above order passed by this Court, the authorities would

consider the same, without going into the merits of the matter, this

Court directs the petitioner to submit an application to the 2nd

respondent seeking restoration of Gas Agency in its favour within a

period of one (01) week from the date of receipt of a copy of this

order. On such application being filed, the 2nd respondent shall

consider and pass orders, in accordance with law.

6. Subject to the above directions, the Writ Petition is disposed

of. No order as to costs.

Consequently, miscellaneous applications, pending if any,

shall stand closed.

____________________________ NAGESH BHEEMAPAKA, J Dt.10.09.2025 gra